Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

NCT Delhi - Subsection

Section 36(2) in THE DELHI SKILL AND ENTREPRENEURSHIP UNIVERSITY ACT, 2019

(2)Every such reference shall be deemed to be a submission to arbitration on the terms of this section within themeaning to the law of Arbitration as in force, and all the provisions of that law, with the exception of section 2thereof, shall apply accordingly.